High Courts30 Sept 2005
Vissanji Sons and Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2006) 205 CTR 345 : (2006) 287 ITR 307
Income Tax Act, 1961 — Section 104, 104(1), 104(2), 107, 256(1)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 1,925 of 3,669
High Courts30 Sept 2005Allowed
Tehmtan Irani and Others Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2005) 6 BomCR 808
Bombay Municipal Corporation Act, 1888 — Section 105(B), 527
High Courts30 Sept 2005Dismissed
Kalpataru Builders and Parag Mofatraj Munot Vs Union of India (UOI) and Others
Bombay High Court · (2005) 4 ALLMR 751 : (2005) 6 BomCR 787
Cantonments Act, 1924 — Section 179, 181, 181(2), 181(3), 181(4)Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108
High Courts30 Sept 2005
The Commissioner of Income Tax Vs Maganlal Chaganlal P. Ltd.
Bombay High Court · (2006) 1 BomCR 237 : (2006) 201 CTR 130 : (2006) 284 ITR 663
Income Tax Act, 1961 — Section 256(1), 36(1), 80M, 80M(1)
High Courts30 Sept 2005Dismissed
Pudhari Publications Pvt. Ltd. Vs Sri Kikabhai Premchand Trust and Others
Bombay High Court · (2005) 4 ALLMR 941 : (2006) 2 BomCR 663 : (2005) 4 MhLj 1149
Constitution of India, 1950 — Article 227
High Courts30 Sept 2005Allowed
State of Maharashtra Vs Posha Rangu Mhatre since deceased of his heirs and LRs. Venubai Posha Mhatre and Others
Bombay High Court · (2006) 2 MhLj 149
Evidence Act, 1872 — Section 104, 114Land Acquisition Act, 1894 — Section 11, 18, 25, 25(2), 4
High Courts30 Sept 2005
Commissioner of Income Tax Vs Emrald Co. Ltd.
Bombay High Court · (2006) 201 CTR 124 : (2006) 284 ITR 587
Income Tax Act, 1961 — Section 14, 143(2), 256(1), 28, 36(1)
High Courts29 Sept 2005
Kesha Appliances (P.) Ltd. Vs Royal Holdings Services Ltd.
Bombay High Court · (2006) 1 ALLMR 1 : (2008) 144 CompCas 561 : (2007) 79 SCL 16
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 3
High Courts29 Sept 2005Allowed
Christi Sahitya Prasarak and Anil Ramesh Dahiwadkar Vs Bhaskar S. Gaikwad and The Presiding Officer
Bombay High Court · (2005) 6 BomCR 916 : (2006) 108 FLR 598 : (2006) 1 MhLj 83
Industrial Disputes Act, 1947 — Section 2
High Courts29 Sept 2005
Modella Woollens Ltd. Vs The Official Liquidator and Others
Bombay High Court · (2006) 1 BomCR 276 : (2007) 139 CompCas 663
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 28Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3ACompanies Act, 1956 — Section 2, 391, 433, 434, 446
High Courts29 Sept 2005
State of Maharashtra Vs Ismile Abdul Gafur Patel since deceased through his LRs. Maimuna Ismail Patel and Others
Bombay High Court · (2006) 2 MhLj 323
Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1)
High Courts29 Sept 2005Dismissed
Shrikant Dhondiram Katake Vs Union of India (UOI), Indian Oil Corporation Ltd., Bharat Petroleum Corporation Ltd. and Hindustan Petroleum Corporation Ltd.
Bombay High Court · (2005) 4 ALLMR 716 : (2006) 1 BomCR 306 : (2006) 1 MhLj 171
Constitution of India, 1950 — Article 14, 15(4), 19(1), 19(6), 38
High Courts28 Sept 2005Dismissed
Vijendra Dhuri Singh Vs Chetak Co-operative Housing Society Ltd., B.S.E.S. Ltd. and Mahanagar Telephone Nigam Ltd.
Bombay High Court · (2005) 4 ALLMR 687 : (2006) 1 BomCR 309 : (2006) 3 MhLj 143 : (2006) 2 MhLj 143
Electricity Act, 2003 — Section 43
High Courts28 Sept 2005Dismissed
State of Maharashtra Vs State Election Commission and Asst. Election Commissioner
Bombay High Court · (2005) 4 ALLMR 679 : (2005) 6 BomCR 903 : (2006) 1 MhLj 131
Bombay Village Panchayats Act, 1958 — Section 10(1), 10(4), 11, 11(1), 151Constitution of India, 1950 — Article 226, 243E, 243K, 324
High Courts28 Sept 2005Dismissed
Shri Krishna Homeo Pharmacy Vs Union of (UOI) India and Others
Bombay High Court · (2006) 1 ALLMR 129 : (2006) 1 BomCR 229 : (2006) 1 MhLj 325
Constitution of India, 1950 — Article 14, 19(1)Drugs and Cosmetics Act, 1940 — Section 2, 33, 5, 5(2)Drugs and Cosmetics Rules, 1945 — Rule 106B
High Courts27 Sept 2005Dismissed
G.J. Packaging Private Ltd. and Another Vs S.S. Sales and Another
Bombay High Court · (2006) 1 ALD(Cri) 58 : (2007) 2 BC 472 : (2006) 3 CivCC 366 : (2006) CriLJ 214 : (2006) 1 RCR(Civil) 722 : (2006) 2 RCR(Criminal) 34
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 302, 482, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Sept 2005Allowed
Abdul Rajtak Abdul Rehman Mulla and Another Vs Ibrahim Yusuf Lambe
Bombay High Court · (2006) 1 ALLMR 472 : (2006) 1 BomCR 214 : (2006) 1 MhLj 107
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 76
High Courts27 Sept 2005
Medley Pharmaceuticals Ltd. Vs Khandelwal Laboratories Ltd.
Bombay High Court · (2006) 1 ALLMR 92 : (2006) 1 BomCR 292 : (2005) 31 PTC 515
Trade and Merchandise Marks Act, 1958 — Section 27
High Courts27 Sept 2005
Sunil Aparadhe Vs State of Maharashtra and Others
Bombay High Court · (2006) 2 ALLMR 207 : (2006) 2 MhLj 185
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 308, 308(1), 308(3)
High Courts27 Sept 2005
Thane Municipal Transport, Undertaking and Transport Manager, Thane Municipal Transport, Undertaking Vs The Employees Union, T.M.T.C.
Bombay High Court · (2005) 107 BOMLR 623 : (2006) 1 LLJ 874
Bombay Provincial Municipal Corporations Act, 1949 — Section 346, 346(2)Factories Act, 1948 — Section 2(m)Industrial Disputes Act, 1947 — Section 2(ka), 25O